S. NATARAJAN S/O.SUBRAMANIYA GOUNDER NO.6/6, JS NAGAR AMALA SCHOOL ROAD GOBICHETTIPALAYAM ERODE DT Vs. THE INSPECTOR OF POLICE ANDIPATTI POLICE STATION THENI DT. CR. NO. NOT KNOWN OF 2016

JUDGEMENT

(1.) Apprehending arrest at the hands of the respondent police as well as the Deputy Superintendent of Police, Theni, who issued a summon under Section 91 Cr.P.C., for the alleged offence punishable under Section 420 I.P.C. in Crime No.Not Known of 2016 on the file of the respondent police, the petitioner has come forward with this petition, seeking anticipatory bail.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondent police.

(3.) The facts leading to lodging of a criminal complaint against the petitioner are as follows: